Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Syed Hasan vs State Of U.P.
2013 Latest Caselaw 1439 ALL

Citation : 2013 Latest Caselaw 1439 ALL
Judgement Date : 26 April, 2013

Allahabad High Court
Syed Hasan vs State Of U.P. on 26 April, 2013
Bench: Sunita Agarwal, Anjani Kumar Mishra



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 2408 of 2011
 

 
Petitioner :- Syed Hasan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- D.R.S. Chauhan,Rajesh Maurya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Anjani Kumar Mishra,J.

The appeal is mentioned to be taken in the cause list but when it was called out in the revised call, no body is present to press the bail prayer of appellant.

On the last occasion time for filing of the rejoinder affidavit was sought. The case is passed over for the day.

Order Date :- 26.4.2013

Priyanka

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter